UNION OF INDIA Vs. PARASMAL RAMPURIA
LAWS(SC)-1998-3-78
SUPREME COURT OF INDIA
Decided on March 16,1998
UNION OF INDIA
Appellant
VERSUS
PARASMAL RAMPURIA
Respondents
JUDGEMENT
- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned counsel for the parties.;
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